VENKATACHALA SETTY Vs. STATE OF KARNATAKA

JUDGEMENT

(1.) In a joint departmental enquiry held against petitioner and one Papanna, charge framed reads thus :

(2.) Assistant Commissioner of Police, Malleswaram Division Police Station, appointed as a specially empowered authority after holding an enquiry recorded a finding of guilt. Deputy Commissioner of Police (Law and Order) Bangalore, as a Disciplinary Authority, provisionally accepting find: ings, issued a show cause notice enclosing a copy of the report On consideration of explanation, offered affirmed provisional order. Relevant portion of order reads thus :

(3.) Appeal presented to Commissioner of Police and revision to Govern- merit have been dismissed confirming order of Disciplinary Authority.